Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(a) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975 (a)the Chief Justice or any Judge of the High Court or a member of a judicial service as defined in clause (b) of Article 236 of the Constitution;
